Nisha Gupta, J. - (1.) This revision petition has been filed against the judgment dated 25.9.2011 whereby, the accused-respondents Nos. 1 to 3 were acquitted of the charges under Sections 366, 376/511, 120-B and 384 I.P.C.
(2.) An F.I.R. was registered with the SHO, P.S., Sumangarh that on 19.3.2003, Kamla, sister of respondent No. 1 Ashok Kumar came to the house of prosecutrix Manoj and asked her to come with her in market but she refused. At about 1.30 PM, the mother of respondent No. 1 Ashok call prosecutrix Manoj that she should go to the market with Kamla. At that point of time, present accused-respondents Nos. 1 to 3 came there and Kamla asked Manoj to go with them and stated that she will reach in a short- while. Instead of going to market, all the three accused persons took Manoj to Jaipur and Ashok threatened her to kill. She was compelled to sign four blank papers. Thereafter, Manoj was taken to Shimla and Manali. They also went to Gauhati.
(3.) After registration of the F.I.R., prosecutrix Manoj was recovered at Delhi Railway Station and after investigation, charge-sheet was filed against the present accused -respondent Nos. 1 to 3. Charges were framed against them for the offences under Sections 366, 376/511, 120-B and 384 I.P.C. The prosecution examined as many as 16 witnesses. Statements of the accused -respondents were recorded under Section 313 Cr.P.C. and in defence four witnesses were produced. After trial, the accused -respondents . have been acquitted of the offence. Hence, this revision petition.;